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[Cites 0, Cited by 0] [Section 15(4)] [Section 15] [Entire Act]

State of Telangana - Subsection

Section 15(4)(a) in Telangana Bhoodan and Gramdan Act, 1965

(a)the rights, title and interest of the donor in such land shall with effect from the date of donation and subject to any decision in a suit under section 29 or in a further proceeding in relation to such suit, be deemed to stand transferred to, and vest in the Board as if declaration has been duly filed and confirmed in respect thereto under, and in accordance, with the provisions of sections 12 and 13;